Section 47(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(3)Where action has been taken under sub-rule (1) in the case of a juvenile/child suffering from an infectious or contagious disease, the authority is empowered under sub-rule (1), before restoring the said juvenile/child to his partner in marriage or to the guardian, as the case may be, shall, where it is satisfied that such action will be in the interest of the said juvenile/child, call upon the partner in marriage or the guardian, as the case may be, to satisfy it that such partner or guardian will not reinfect the juvenile/child.
